Section 3 in The Central Provinces Court of Wards Act, 1899
3. Commissioner to be Court of Wards.
- Subject to the provisions of Section 9, the [Commissioner] [Now Deputy Commissioner : Vide Revenue Department Notification No. 6214-6993-XII, dated the 30th October, 1948, issued under the Central Provinces and Berar Commissioner's (Construction of References) Act, 1948 (LXI of 1948) and published on page 1354, of the Central Provinces and Berar Gazette Extra-ordinary, dated the 31st October, 1948.] shall be the Court of Wards for the limits of his division.
